KARMACHARIGAN GRIH NIRMAN SAHAKARI SANSTHA MARYADIT, INDORE AND OTHERS Vs. INDORE DEVELOPMENT AUTHORITY AND OTHERS

JUDGEMENT

(1.) These four review petitions have been against common order dated 06. 09. 2017 passed in Writ Appeal No. 410/2017, Writ Appeal No. 411/2017, Writ Appeal No. 412/2017, Writ Appeal No. 413/2017 and Writ Appeal No. 414/2017, whereby learned Writ Court allowed Writ Petition No. 9833/2010, Writ Petition No. 9834/2010, Writ Petition No. 12554/2010, Writ Petition No. 12623/2010 and Writ Petition No. 3994/2013 by order dated 17. 04. 2017 with certain directions.

(2.) As common question of law and facts are involved in these four review petitions, therefore, the review petitions were heard analogously and are being disposed of by this common order. For the sake of convenience, facts are taken from Review Petition No. 1049/2017.

(3.) This review petition has been filed for reviewing common order dated 06. 09. 2017 (Annexure A/4) passed in Writ Appeal No. 412/2017 and other connected four writ appeals on the ground that respondent No. 1 / Indore Development Authority in paragraphs No. 4. 4 to 4. 7 of Writ Appeal No. 412/2017 gave wrong fact that "no sale-deed has been executed" and on the basis of the aforesaid fact, Division Bench of this Court passed order on 06. 09. 2017.